Delhi High Court - Orders
Spicejet Limited vs Mr Spatarshi Bose on 6 October, 2022
$~4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(OS) 397/2016 & I.A. No. 8842/2022
SPICEJET LIMITED ..... Plaintiff
Through: Mr. Sanjay Gupta with
Mr. Siddarth Mehra,
Advocates.
versus
MR SPATARSHI BOSE ..... Defendant
Through: Mr. Chandrashekhar
Chakalabbi, Advocate.
CORAM:
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 06.10.2022 I.A. No. 8843/2022 (Application under Section 151 CPC seeking condonation of delay in re-filing)
1. This is an application under Section 151 CPC seeking condonation of delay in re-filing.
2. As per plaintiff, there is a delay of 68 days in re-filing I.A. No. 8842/2022.
3. In view of the submissions made in the present application, delay of 68 days in re-filing I.A. No. 8842/2022 is condoned.
4. The application is disposed of accordingly. I.A. No. 8842/2022 (Application under Section 151 CPC directing the plaintiff to release the provident fund dues to the defendant)
5. This is an application under Section 151 CPC directing the plaintiff to release the provident fund dues of defendant.
6. By way of present application, defendant had sought directions to plaintiff to update the provident fund portal so that provident funds Signature Not Verified Digitally Signed By:PREETI Signing Date:11.10.2022 18:06:59 due to defendant would be released to him.
7. Today, learned counsel for appearing for defendant submits that the prayer made in the present application stands satisfied.
8. In view of aforesaid, the present application is disposed of. CS(OS) 397/2016
9. List before Joint Registrar on 22.11.2022 i.e. the date already fixed.
MINI PUSHKARNA, J OCTOBER 6, 2022 c Signature Not Verified Digitally Signed By:PREETI Signing Date:11.10.2022 18:06:59